Patna High Court
Rameshwar Prasad Bhagyawati Devi ... vs The State Of Bihar & Ors on 13 August, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10245 of 2013
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1. Rameshwar Prasad Bhagyawati Devi Intermediate College, Pipra Station, East
Champaran Through Its Secretary, Subas Chandra Gupta S/O Late Rameshwar
Prasad Gupta At- Pipra Bazar, P.O.- Damodarpur, P.S.- Pipra, District- East
Champaran
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Chief Secretary, Govt. Of Bihar, Patna
2. The Principal Secretary Department Of Human Resources Development
(Secondary Education), Government Of Bihar, Patna
3. The Director, Secondary Education Department Of Human Resources
Development, Government Of Bihar, Patna
4. Bihar School Examination Board (Higher Secondary) Sinha Library Road, Patna
Through Its Secretary
5. The Chairman Bihar School Examination Board (Higher Secondary), Sinha
Library Road, Patna
6. The Secretary Bihar School Examination Board (Higher Secondary), Sinha
Library Road, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 13-08-2015 *************** 13.08.2015 Heard learned counsel for the parties.
The State will neither take a decision on the subject of granting recognition to the institution nor will they file a counter affidavit despite the writ application having remained pending since 1st of May, 2013. This is a rather unfortunate situation and may be even unacceptable position.
Let the petitioner, therefore, approach the Director, Secondary Education, Government of Bihar Patna High Court CWJC No.10245 of 2013 dt.13-08-2015 2/2 with the supporting materials on this score. The Director would be well obliged to take a decision preferably within a period of three months thereof.
Writ application stands disposed off with observation / direction as above.
(Ajay Kumar Tripathi, J.) SKM/-
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